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[Cites 0, Cited by 0] [Section 441A] [Entire Act]

Union of India - Subsection

Section 441A(3) in The Companies (Second Amendment) Act, 2002

(3)Every company shall furnish, in such form as may be prescribed, to the Central Government and the Tribunal the details of its turnover and gross receipts with payment of cess under sub- section (1).